Section 41 in The Bombay Drugs (Control) Act, 1959.
41. Repeals and Savings.
On and from the commencement of this Act, the Bombay Drugs (Control) Act, 1952 (Bom. XXIX of 1952), the Central Provinces and Berar Drugs (Control) Act, 1949 (C. P. and Berar XLVII of 1949), the Saurashtra Drugs (Control) Ordinance, 1949 Sau. Ord. LXI of 1949 and the Drugs (Control) Act, 1950 (26 of 1950), in its application to the Kutch area of the State of Bombay shall stand repealed:Provided that such repeal shall not affect or be deemed to affect—(a)the previous operation of any law so repealed or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability already acquired, accrued or incurred under any law so repealed, or(c)any penalty, forfeiture, or punishment incurred in respect of any offence committed against any law so repealed;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid,and any such investigation, legal proceeding, or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:Provided further that, Subject to the preceding proviso, anything done or any action taken (including any appointment, notification, order, direction, rule or form made or issued, or cash memorandum given) under any law so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done, taken, made, issued or given under the provisions of this Act and shall continue in force accordingly unless and until it is superseded by anything done or action taken under this Act.
